SATHYA PRADHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused No.1 under Sec. 439 of the Code of Criminal Procedure, 1973, for granting regular bail in Crime No.270/2021 registered by the Indiranagara Police Station, for the offences punishable under Sec. 20C of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on a suo-moto complaint of P.S.I of Indiranagara police station that on 30/12/2021 at about 02.05 p.m. they have received credible information that some persons selling ganja by standing near Domalur fly-over. By obtaining permission from the ACP he along with his team went to the spot. They caught hold of accused No.1-petitioner herein and another person ran away from the spot and on enquiring the petitioner he revealed his name and at the instance of petitioner the police said to have seized 32 kgs 284 grams of Ganja. The petitioner was arrested and sent to judicial custody. The petitioner approached the Sessions Court for granting bail, which came to be rejected. Hence, he is before this Court.